High Courts09 Jan 1992
A. Basavaraj and Another Vs Kushal Chand and Another
Karnataka High Court · AIR 1992 Kar 393 : (1992) ILR (Kar) 1401 : (1992) 2 KarLJ 232
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 24 of 24
High Courts09 Jan 1992
H.S. Sadashiva Vs M.S. Muthappa and others
Karnataka High Court · (1992) CriLJ 2424 : (1992) 2 KarLJ 81
High Courts09 Jan 1992
Wing Commander A.S. Krishna Murthy Vs Madhukar A. Shah
Karnataka High Court · (1992) ILR (Kar) 1987 : (1992) 3 KarLJ 1
Contract Act, 1872 — Section 187
High Courts08 Jan 1992
M.D. Muthu and Others Vs Rev. D.P. Shettian
Karnataka High Court · (1996) ILR (Kar) 3066
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12
High Courts08 Jan 1992
Munisettappa and others Vs Krishnappa and anothers
Karnataka High Court · AIR 1992 Kar 375 : (1992) ILR (Kar) 1174 : (1992) 2 KarLJ 189
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 37, 40
High Courts07 Jan 1992
1m/s. Allied Industries and Steel Rolling Mills Private Limited, Mangalore and Another Vs State of Karnataka and Others
Karnataka High Court · (1996) 40 KarLJ 207
Karnataka Sales Tax Act, 1957 — Section 5(4)
High Courts07 Jan 1992
Muniyamma and others Vs Arathi Cine Enterprises Pvt. Ltd. and others
Karnataka High Court · (1993) 77 CompCas 97 : (1992) ILR (Kar) 1262 : (1992) 2 KarLJ 614
Companies Act, 1956 — Section 108, 108 (1), 111, 155, 155 (2)
High Courts07 Jan 1992Dismissed
Management of Graphite India Ltd. Vs E.S.I. Corporation
Karnataka High Court · (1992) ILR (Kar) 712 : (1992) 2 LLJ 125
Employees State Insurance Act, 1948 — Section 2 (22) (c), 45 A, 75
High Courts07 Jan 1992
M/s Graphite India Ltd. Vs E.S.I. Corpn.
Karnataka High Court · (1992) 2 LLJ 125
Employees State Insurance Act, 1948 — Section 2, 45 A, 75
High Courts07 Jan 1992Allowed
Gangadharan Vs Jagadguru Gangadhar Swamigalu Gurugalad Swamigalu
Karnataka High Court · (1992) ILR (Kar) 579 : (1992) 2 KarLJ 33
Karnataka Rent Control Act, 1961 — Section 10 A, 31 B, 31 C, 4 (2)
High Courts06 Jan 1992
Abdul Jaleel and others Vs Smt. Aishabi and others
Karnataka High Court · AIR 1992 Kar 380 : (1992) ILR (Kar) 1156 : (1992) 2 KarLJ 277
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Waqf Act, 1954 — Section 57
High Courts06 Jan 1992Allowed
Abbubaker Beary Vs Tahsildar
Karnataka High Court · (1992) ILR (Kar) 1779 : (1992) 2 KarLJ 125
Karnataka Land Reforms Act, 1961 — Section 130, 22, 35, 38, 41
High Courts03 Jan 1992Dismissed
Syndicate Bank Vs Vittal Bhat
Karnataka High Court · (1992) ILR (Kar) 991
Civil Procedure Code, 1908 (CPC) — Section 141, 38, 39Karnataka Civil Courts Laws (Amendment) Act, 1989 — Section 4 (1)
High Courts02 Jan 1992Allowed
Yogambika Vs Narsingh
Karnataka High Court · (1992) ILR (Kar) 717
City of Bangalore Improvement (Allotment of Sites) Rules, 1972 — Rule 18Specific Relief Act, 1963 — Section 20